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[Cites 0, Cited by 0] [Section 200] [Entire Act]

NCT Delhi - Subsection

Section 200(g) in The Delhi Municipal Corporation Act, 1957

(g)every case of disposal of property under clause (a) and clause (b) shall be reported by the Commissioner without delay to the Standing Committee and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] respectively.